BHASKAR Vs. G SELVARAJ

JUDGEMENT

(1.) THIS civil miscellaneous appeal has been preferred under section 30 of the Workmen's Compensation Act, 1923 against the order of the Deputy Commissioner of Labour-II (Commissioner for Workmen's Compensation-II), Chennai dated 6.11.2000 made in W.C. No. 263 of 1997.

(2.) THE opposite party No. 2 before the Commissioner for Workmen's Compensation is the appellant herein. THE claimants before the Commissioner for Workmen's Compensation are the respondent Nos. 1 and 2 in the appeal. THE opposite party Nos. 1 and 3 in the WC are the respondent Nos. 3 and 4 in the appeal.

(3.) IN view of the said stand taken by the appellant/opposite party No. 2, respondent Nos. 1 and 2 herein/claimants took steps to implead Managing Director of Chennai Metro Water Supply and Sewerage Board as the opposite party No. 3 and accordingly the respondent No. 4 herein was impleaded as the opposite party No. 3 in the WC. The respondent No. 4 herein/opposite party No. 3 filed a counter statement contending that licence was granted to the appellant/ opposite party No. 2 to give water or sewerage connections to the buildings from the main lines and that under the licence he did not have any right or obligation to clear any blockage in the main sewerage channel; that the said job was being done by the respondent No. 4 (opposite party No. 3) directly through their employees and that hence if at all the deceased Siva- kumar had been engaged by the appellant/ opposite party No. 2 for the said purpose, the same was unauthorised and hence the respondent No. 4/opposite party No. 3 could not be held liable as the principal employer.